Section 206CB(1)(e) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 206CB(1)] [Section 206CB] [Entire Act]

Union of India - Subsection

Section 206CB(1)(e) in The Income Tax Act, 1961

(e)an intimation shall be prepared or generated and sent to the collector specifying the sum determined to be payable by, or the amount of refund due to, him under clause (d); and

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Union of India - Subsection

Section 206CB(1)(e) in The Income Tax Act, 1961